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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(4) in Rajasthan Public Procurement Rules, 2012

(4)The procuring entity shall promptly notify each bidder presenting an application to pre-qualify whether or not it has been prequalified and also publish the result of pre-qualification proceedings on the State Public Procurement Portal.